[Cites 2, Cited by 0]
Orissa High Court
Satrughana Naik vs State Of Odisha on 13 March, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
D-CRLA No.3360 of 2026
Satrughana Naik .... Appellant/
Petitioner
Represented By Adv.-
Mr. Rajiv Kumar Mahanta, Advocate
-versus-
State of Odisha .... Respondent/
Opp. Party
Represented by Adv.-
Mr. Debaraj Mohanty, AGA
CORAM:
THE HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
AND
THE HON'BLE MR. JUSTICE SIBO SANKAR MISHRA
ORDER
13.03.2026
(Hybrid mode)
Order No.
01. 1. Heard Mr. Rajiv Kumar Mahanta, learned counsel appearing
for the appellant-petitioner and Mr. Debaraj Mohanty, learned
counsel for the State of Odisha.
2. This is an application for dispensing with filing the certified
copy of the impugned judgment and order of conviction dated 24th
September, 2025 passed by the learned Sessions Judge, Keonjhar
in S.T. Case No.67 of 2022 under Annexure-1 of the appeal.
3. Learned counsel for the appellant-petitioner submitted that
the appellant had applied for a certified copy of the impugned
judgment and order of conviction dated 24th September, 2025
through his advocate. However, the same has not yet been
received. Therefore, the appellant has filed the present appeal by
annexing a downloaded copy of the impugned judgment. In such
circumstances, it is prayed that the requirement of filing the
certified copy of the impugned judgment may be dispensed with.
4. Considering the submissions made by the learned counsel
for the respective parties and the averments taken in the interim
application and the fact that the Trial Court Records are to be
called for, the filing of certified copy of the impugned judgment
and order of conviction dated 24th September, 2025 passed by the
learned Sessions Judge, Keonjhar in S.T. Case No.67 of 2022
under Annexure-1 of the appeal is dispensed with.
5. Accordingly, the I.A. is disposed of.
(Manash Ranjan Pathak)
Judge
(Sibo Sankar Mishra)
Judge
02. 1. Heard learned counsels for both the parties.
2. This criminal appeal has been filed by the convicted
accused-appellant against the judgment and order of conviction
dated 24th September, 2025 passed by the learned Additional
Sessions Judge, Keonjhar in S.T. Case No.67 of 2022, arising out
of G.R. Case No.931 of 2022, corresponding to Keonjhar Sadar
P.S. Case No.214 dated 24.05.2022. By the said judgment, the
appellant has been convicted under Section 302 of the Indian
Penal Code and sentenced to undergo imprisonment for life with a
fine of Rs.10,000/- (rupees ten thousand), in default, to further
rigorous imprisonment for a period of one year for the offence
under Section 302 of IPC.
3. Aggrieved by the said judgment and order of conviction
dated 24th September, 2025, the appellant has preferred this
statutory appeal under Section 374 of the Code of Criminal
Procedure with a reported delay of 67 days.
4. Since it is a case where the appellant preferred this appeal
and he has been sentenced to life imprisonment, we are inclined
to condone the reported delay of 67 days in filing the criminal
appeal.
5. Accordingly, the I.A. is disposed of.
(Manash Ranjan Pathak)
Judge
(Sibo Sankar Mishra)
Judge
03. 1. Heard learned counsels for both the parties.
2. Admit this appeal.
3. Call for the scanned copy of the Trial Court Records of S.T.
Case No.67 of 2022, arising out of G.R. Case No.931 of 2021,
corresponding to Keonjhar Sadar P.S. Case No.214 of 2022 from
the Court of the learned Additional Sessions Judge, Keonjhar.
(Manash Ranjan Pathak)
Judge
(Sibo Sankar Mishra)
Judge
04. 1. Heard learned counsels appearing for the parties.
2. There shall be stay of realization of the fine imposed on the
appellant-petitioner by the learned Additional Sessions Judge,
Keonjhar in S.T. Case No.67 of 2022, arising out of G.R. Case
No.931 of 2022, corresponding to Keonjhar Sadar P.S. Case
No.214 of 2022, pending disposal of the appeal.
3. The I.A. is accordingly disposed of.
(Manash Ranjan Pathak)
Judge
(Sibo Sankar Mishra)
Judge
05. 1. This is an application for bail.
2. Learned Counsel for the State shall apprise the Court on the
next date of listing regarding the criminal antecedents of the
convict-appellant as well as his conduct in jail.
3. By the next date of listing, learned counsel for the State
shall also obtain the scanned copy of the relevant Case Diary as
well as the Custody Certificate of the appellant.
4. List this matter after receipt of the scanned copy of the Trial
Court Records.
5. Liberty to mention.
(Manash Ranjan Pathak)
Judge
(Sibo Sankar Mishra)
Judge
Rabindra/Ranjeeta
Signed by: RABINDRA KUMAR MISHRA
Designation: Personal Assistant
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 17-Mar-2026 11:02:12
